B.S.KESHAV Vs. KOTLA NAGA RAJU

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dtd. 29/11/2023 passed by the Principal District Judge, Jogulamba- Gadwal District in IA.No.327 of 2022 in EOP.No.3 of 2022.

(2.) Heard Sri Vedula Srinivas, learned senior counsel appearing for Smt. Vedula Chitralekha, learned counsel on record for petitioner and M/s. Srilekha Pujari, learned counsel for respondent No.2.

(3.) The brief facts of the case relevant for adjudication of this Revision Petition is that a gazette notification dtd. 7/1/2020 was issued by the Telangana State Election Commission for election of Ward Members of Gadwal Town Municipality scheduling the date of poll as 22/1/2020; that accordingly, elections were held and results were declared on 25/1/2020; that petitioner herein was the successful candidate from Ward No.28 and respondent No.1 was the unsuccessful candidate in the said election. While so, respondent Nos.1 and 2 herein filed EOP.No.3 of 2020 under Sec. 233 of the Telangana Municipalities Act, 2019, (for brevity, hereinafter referred to as 'the Act, 2019') on the file of the III Additional District Judge at Gadwal, Mahabubnagar District, to declare election of the revision petitioner as Ward Member from 28th Ward of Gadwal Town Municipality as void and to set aside the same; and further, to declare respondent No.1 herein as elected Ward Member from 28th Ward of Gadwal Town Municipality.